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Judgment
9 paragraphs · 275 wordsG.S. Ahluwalia, J
This is second application filed under Section 439 of Cr.P.C. for grant of bail.
The applicant has been arrested on 17.11.2020 in connection with Crime No.577/2020 registered by Police Station Chachoda, District Guna for offence punishable under Sections 307, 323, 294, 34 of IPC.
It is submitted by the counsel for the applicant that the first bail application was withdrawn with liberty to revive the prayer after undergoing some reasonable period of detention. According to the prosecution case, the applicant had given a solitary blow on the head of the complainant causing injuries on his parietal region. The applicant is in jail for the last approximately four months. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with prosecution case.
Per contra, the application is opposed by the counsel for the respondent/State. However, after going through the police case dairy it is fairly conceded by the counsel for the State that the applicant has no criminal history.
Heard the learned counsel for the parties.
Considering the period of detention as well as without commenting on the merits of the case, the application is allowed. It is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.1,00,000/- (Rs. One Lac Only) with one surety in the like amount to the satisfaction of the Trial Court/Committal Court to appear before the Court on the dates given by the concerned Court.
This order shall remain effective till the end of the trial but in case of bail jump, it shall become ineffective.
Certified copy as per rule.